BHAGWAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate appearing for the applicant and learned APP for respondent-State.

(2.) Present applicant seeks bail in Crime No.150 of 2019 registered with Virgaon Police Station, Tq. Vaijapur, Dist. Aurangabad for the offences punishable under Sections 498(A), 304(B), 323, 504 and 506 read with Section 34 of Indian Penal Code.

(3.) Learned Advocate appearing for the applicant submits that the investigation is over and further physical custody of the applicant is not required. Present applicant is the husband of the deceased. Initially, A.D. under Section 174 of the Code of Criminal Procedure was registered and at that time, the informant has not raised any suspicion. However, it appears that with some concocted story and intention, subsequently, the FIR has been lodged. The couple was happily married for about two years and it is alleged that after the delivery, the demand has been made. It is unbelievable and therefore, the story appears to be concocted. All the family members have been roped in order to harass. The applicant is ready to abide by the terms of the bail.